Vijayakumari vs G.Sreekumari
2023 Latest Caselaw 8765 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                       RSA NO. 822 OF 2019
   AGAINST THE ORDER/JUDGMENT IN OS 463/2007 OF MUNSIFF COURT,
                               HOSDURG
                 AS 5/2017 OF SUB COURT, HOSDURG


APPELLANT/APPELLANT/PLAINTIFF:

          VIJAYAKUMARI
          AGED 58 YEARS
          W/O. D.NARAYAN PANIKKAR,
          RESIDING AT ASWATHI,
          AMBALAPUZHA,
          ALAPPUZHA DISTRICT

          BY ADVS.
          T.R.HARIKUMAR
          SRI.ARJUN RAGHAVAN
          SRI.ADITHYA RAJEEV



RESPONDENT/RESPONDENT/DEFENDANT:

          G.SREEKUMARI
          AGED 53 YEARS
          W/O. LATE GOPINATHAN NAIR,
          RESIDING AT MOHANSADAN,
          KOLLAMPARA P.O.,
          KARINTHALAM VILLAGE,
          KASARAGOD DISTRICT, PIN-671 314

          BY ADVS.
          SRI.T.K.VIPINDAS
          SRI.K.M.MUHAMMED HUSSAIN




     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 822 OF 2019
                                 2




                           T.R. RAVI, J.
            --------------------------------------------
                      R. S. A. No.822 of 2019
             --------------------------------------------
              Dated this the 9th day of August, 2023

                           JUDGMENT

Counsel for the petitioner submits that the petitioner is not

intending the prosecute the matter. A memo has also been filed to

that effect. Second appeal is dismissed as not pressed.

Sd/-

T.R. RAVI JUDGE

Pn